RAJESH SHANKAR, J. - (1.) By way of the present interlocutory application, the petitioner has sought addition of prayer made in the writ petition by claiming refund of additional amount of Rs. 26,700/-, which is said to have been deposited by the deceased wife of the petitioner as stamp duty at the time of presenting the sale deed for registration before the District Sub-Registrar, Medininagar, Palamau (respondent no. 3).
(2.) Learned counsel for the petitioner submits that due to inadvertence, the said claim could not be made in the original writ petition, however the same being the matter of record, the present prayer made in the interlocutory application may be allowed to be added in the main prayer made in the original writ petition.
(3.) Having heard the learned counsel for the parties and looking to the contents of the writ petition as well as the interlocutory application, the addition of prayer sought by the petitioner by claiming refund of additional amount of Rs. 26,700/- which is said to have been deposited by the deceased wife of the petitioner as stamp duty before the respondent no. 3 for registration of the sale deed, is allowed. The claim for refund of Rs. 26,700/- is to be treated as the part of the main prayer made in the original writ petition. I.A. No. 7883 of 2017 stands disposed of. W.P.(C) no. 2586 of 2016 ;